BALBEER SINGH SHEKHAWAT S/O LATE SHRI GOVIND SINGH SHEKHAWAT, AGED ABOUT 55 YEARS, R/O VILLAGE AND POST MAHROLI, VIA REENGUS, DISTRICT SIKAR Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2017-2-50
HIGH COURT OF RAJASTHAN
Decided on
February 08,2017
Balbeer Singh Shekhawat S/O Late Shri Govind Singh Shekhawat, Aged About 55 Years, R/O Village And Post Mahroli, Via Reengus, District Sikar
Appellant
VERSUS
STATE OF RAJASTHAN
Respondents
JUDGEMENT
Sabina, J. -
(1.) Vide this order above mentioned two petitions would be disposed of.
(2.) Petitioners have filed these petitions under Section 482 Code of Criminal Procedure, 1973 for quashing of First Information Report No. 286/2010 registered at Police Station Madanganj, District Ajmer for offences under Sections 420, 467, 468, 471 & 474 Indian Penal Code, 1860 on the basis of compromise.
(3.) Vide this order above mentioned two petitions would be disposed of.;
(2.) Petitioners have filed these petitions under Section 482 Code of Criminal Procedure, 1973 for quashing of First Information Report No. 286/2010 registered at Police Station Madanganj, District Ajmer for offences under Sections 420, 467, 468, 471 & 474 Indian Penal Code, 1860 on the basis of compromise.
(3.) Vide this order above mentioned two petitions would be disposed of.;
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